Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Kerala - Subsection Section 14(2) in Travancore-Cochin Medical Practitioners Act, 1953 (2)No Act done by a council shall be deemed to be invalid on the ground merely of the existence of any vacancy in or any defect in the constitution of such council.
